Sonu Khatwa S/O Shri Mool Chand ... vs Rajasthan University Of Health ...
2021 Latest Caselaw 7858 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 15266/2021

Sonu Khatwa S/o Shri Mool Chand Khatwa, Aged About 27 Years,
R/o Village Jamdoli, Tehsil Newai, District Tonk (Raj.)
                                                                   ----Petitioner
                                   Versus
1.     Rajasthan University Of Health Sciences, Through Its Vice
       Chancellor, Sector 18, Pratap Nagar, Jaipur.
2.     Controller   Of    Examinations,           Rajasthan      University   Of
       Health Sciences, Sector 18, Pratap Nagar, Jaipur.
                                                                ----Respondents

For Petitioner(s) : Mr.Rajendra Sharma, Adv. For Respondent(s) : Mr.Ravi Chirania, Adv.

HON'BLE MR. JUSTICE ASHOK KUMAR GAUR Order

20/12/2021

Learned counsel for the petitioner submitted that the

controversy raised in the present writ petition is squarely covered

by decision rendered by the Coordinate Bench of this Court in the

case of Fauran Singh Versus Rajasthan University of Health

Sciences & Anr. (S.B. Civil Writ Petition No.10298/2019 &

other connected writ petitions), decided vide common order dated

31.07.2020.

Learned counsel for the petitioner further submitted that on

the strength of the said judgment, the Principal Seat at Jodhpur

has also passed interim order in S.B. Civil Writ Petition

No.17161/2021 (Bhupendra Singh Versus Rajasthan

University of Health Sciences & Ors.) dated 09.12.2021.

                                                                            (2 of 2)                 [CW-15266/2021]



                                         Learned    counsel-Mr.      Ravi      Chirania        appearing   for   the

Rajasthan University of Health Sciences submitted that the order

passed by the Single Bench in the case of Fauran Singh Vs

RUHS (supra), is under challenge before the Division Bench.

Learned counsel for the respondent-University further

submitted that issue until decided by the Division Bench, is not

attained finality, however, learned counsel does not dispute the

fact of passing interim order at the Principal Seat at Jodhpur.

Learned counsel for the respondent-University is granted

four weeks' time to file reply and he may be supplied copy of the

writ petition.

This Court, as an interim measure, directs that the petitioner

would be allowed to fill the examination form for B.Sc. (Nursing)

Part IV (Main) Exam and he may also be permitted to write his

due paper in the subject of Management of Nursing Service &

Education, however, his result will not be declared without prior

permission of the Court.

List the matter on 17.01.2022, after showing the name of

Mr.Ravi Chirania, Adv. in the cause-list.

(ASHOK KUMAR GAUR),J

Monika/77

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